Section 164 in Tamil Nadu Co-operative Societies Rules, 1988
164. Authorisation of the officers of State Agriculture and Rural Development Bank or Primary Agriculture and Rural Development Bank to exercise the powers under the Tamil Nadu Revenue Recovery Act, 1864.
(1)An officer of the State Agriculture and Rural Development Bank or the Primary Agriculture and Rural Development Bank authorised by the Registrar under sub-section (1) of section 120 shall be a person not below the rank of a Agriculture and Rural Valuation Officer of the State Agriculture and Rural Development Bank or a Secretary of a Primary Agriculture and Rural Development Bank.(2)The authorisation made shall be for a specified period not exceeding one year at a time and shall also specify the name and the designation of the officer so authorised;Provided that such authorisation may be withdrawn by the Registrar at any time before the expiry of the period specified in the authorisation.(3)(a)The officer authorised shall be under the administrative control of the Registrar in so far as his actions relate to the exercise of the powers and discharge of the function under section 120. He shall have his tour programme, in this regard approved by the Registrar and shall submit reports regarding execution then and there to the Registrar.(b)In the exercise of his powers and the discharge of the functions under section 120, he shall be subject to such control or directions as the Registrar may give, from time to time.(4)Where the officer authorised under sub-rule (1) was negligent or committed irregularity or any other lapse in the exercise of the power so authorised, the Registrar or the State Agriculture and Rural Development Bank or the Primary Agriculture and Rural Development Bank shall report the same to the Registrar for the State.
